RASHESHBHAI VITHALDAS GUJARATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellant as well as learned counsel for the State of Gujarat.

(3.) This appeal has been filed against the order dtd. 21/10/2020 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal No.713/2020. The appellant was accused in FIR No.I-119 of 2019 under Ss. 376(2)(J)(N), 315, 114, 201, 120B, 465 and 471 of IPC as well as Ss. 3(A), 4, 5(L), 6 and 17 of the Protection of Children from Sexual Offences Act and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.